BHAJAN SINGH Vs. MUKHTIAR SINGH @ HARBHAJAN SINGH

JUDGEMENT

(1.) THIS petition has been directed against the order dated 12.2.1998 passed by the learned trial Court. By this order, the learned trial Court has closed the evidence of the defendants.

(2.) AFTER hearing the learned Counsel of the petitioner and having perused the impugned order, I am of the opinion that the impugned order does not call for any interference in its jurisdiction under Section 115 C.P.C.

(3.) IT may also be relevant to note here that on 12.2.1998 when the impugned order was passed, the case was adjourned to 26.2.1998. From the records, I find that even an application for obtaining the certified copy was filed by the petitioner-defendant on 2.4.1998 i.e. much after the date when the case was fixed for final arguments. For the reasons recorded herein above, the petition is dismissed. Petition dismissed.